Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 19] [Entire Act] State of Jammu-Kashmir - Subsection Section 19(2) in The Jammu and Kashmir Protection of Human Rights Act, 1997 (2)approach the High Court for such directions, orders or writs as the court may deem necessary;
